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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Madhya Pradesh - Subsection

Section 77(4) in The M.P. Panchayat Nirvachan Niyam, 1995

(4)[ The Returning Officer or the Officer authorised by him shall furnish to every candidate or his counting agent, present at the close of the counting, a true copy of the relevant result sheet prepared under sub-rule (2) after obtaining a receipt therefor and shall also attest it as a true copy.] [Inserted by Notification No. F-1-40-XXII-P-2, dated 10-4-2002.]